Section 222A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
222A. [ [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.]
(1)Direct collection shall be made by amins each of whom shall be required to collect according to the standard fixed b\ government ](2)On receipt of the demand register the tahsildar shall divide his tahsil into Amin circles. The demand in each circle will be approximately equal to the amount that can be collected by one Amin [* * *] [Deleted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.] in accordance with the standard laid down in sub-rule (1). But the Collector may, with the previous sanction of [Board of Revenue] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.] vary the size of an amin circle according to local condition.(3)[ Amins will normally be appointed on all the year-round basis but the Collector may sanction their appointment for a shorter period. These appointments shall be made subject to budged provision.] [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.](4)Amins shall not be entrusted with any work other than that connected with the collection of land revenue or of dues realisable as arrears of land revenue.(5)[* * *]
